KISHNA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the written examination conducted on 8/12/2019 and 9/12/2019 for promotion from the post of Assistant Sub Inspector to Sub Inspector in Jodhpur Range against the vacancies of the year 2018-2019 and a direction to the respondents to conduct the written examination for promotion as per the syllabus provided under Standing Order No. 14/2017 as per the provisions of Rule 29(2) of the Rajasthan Police Subordinate Service Rules, 1989 ('the Rules, 1989').

(2.) It is inter alia indicated in the writ petition that the petitioners were initially appointed on the post of Constable and thereafter promoted on the post of Head Constable and Assistant Sub Inspector. By communication dated 22/11/2019 the Inspector General of Police, Jodhpur Range proposed promotion from the post of Assistant Sub Inspector to Sub Inspector against the vacancies of the year 2018-2019 for 37 vacant posts through promotional examination and invited applications from eligible (D.B. SAW/214/2020 has been filed in this matter. Please refer the same for further orders) Assistant Sub Inspectors. A list of eligible candidates for participating in the written examination for promotion was issued on 2/12/2019 along with a programme, whereby, the written examination was to be held on 8/12/2019 and 9/12/2019.

(3.) It is indicated that as per the procedure for appointment by promotion under the Rules, 1989, the relevant Rules are Rule 26 to Rule 31, whereby, the names not exceeding three times the number of vacancies out of senior most eligible members of service is required to be prepared, who have passed Part-I of the qualifying examination specified in Rule 29 by obtaining 40% marks in Parade, Practical and other outdoor test. Whereafter, based on the interview, the list of suitable candidates in order of seniority is required to be prepared. It is further indicated that the qualifying examination for promotion prescribes under Rule 29(2) the syllabus for Part-I examination which is required to be issued by Director General cum Inspector General of Police from time to time.